Prashant Kumar Mishra, J
1. The matter pertains to partition of joint family property. The petitioner moved before the concerned Tehsildar for mutation of his name on the basis
of previous partition. The respondents raised objection to the said prayer for mutation, therefore, the Tehsildar dismissed the application on the ground
that there exists a dispute of title concerning share of the members of the joint family property.
2. The matter eventually travelled up to the Board of Revenue, which has passed the impugned order setting aside the order passed by the Additional
Commissioner, Raipur Division on 03.01.2004 and the order passed by the SDO (Revenue), Baloda Bazar on 05.03.2010 and maintained the order
passed by the Tehsildar, Baloda Bazar on 22.09.2009.
3. It appears, the dispute between the parties is to be resolved by the competent jurisdictional Civil Court, as there exists a dispute regarding previous
partition and title acquired by the members of the joint family on such basis.
4. Let the petitioner prefer a duly constituted suit to establish his title over his part of share in the joint family property, within a period of 2 months
from today. The petitioner may also move an application for grant of temporary injunction under Order 39 Rule 1 & 2 of CPC.
5. For a period of 4 months from today, the parties shall maintain status quo in all respect over the joint family property, however, this shall remain
subject to the final order to be passed by the Civil Court on petitioner's application under Order 39 Rule 1 & 2 of CPC on its own merits and the order
of status quo shall lose its efficacy immediately after expiry of period of 4 months.
6. The writ petition stands disposed of.